Mohanjeet Singh vs Union Of India And Others
2024 Latest Caselaw 8944 P&H

Punjab-Haryana High Court

Mohanjeet Singh vs Union Of India And Others on 26 April, 2024

                                       Neutral Citation No:=2024:PHHC:056965



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

103                                    2024:PHHC:056965
                                       CWP No. 7692 of 2024
                                       Date of Decision:26.04.2024
Mohanjeet Singh


                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Bhupinder Banga, Advocate
             for the petitioner

             Mr. Ashutosah Dhankar, Advocate
             for the Union of India

             Mr. Aman Dhir, DAG, Punjab

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to respondents to release his as

well as his children's passports.

2. Mr. Bhupinder Banga, Advocate, inter alia contends that

petitioner was acquitted vide judgment dated 02.03.2024 in FIR No. 165

dated 02.12.2019, under Sections 447, 427, 506 of IPC, registered at Police

Station Mahilpur, District Hoshiarpur. The police found him innocent in FIR

No. 77 dated 14.06.2017, under Sections 323, 148, 149 of IPC (Section 325

IPC added later on) registered at Police Station Mahilpur, District

Hoshiarpur, however, he was summoned under Section 319 Cr.P.C.

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Neutral Citation No:=2024:PHHC:056965

CWP No. 7692 of 2024 -2- 2024:PHHC:056965

3. Mr. Ashutosh Dhankar, Advocate, submits that petitioner

appeared before passport authority and he was apprised that he should file

fresh application. If he files fresh application, it would be expeditiously

disposed of.

4. Faced with this, counsel for the petitioner submits that

petitioner shall file fresh application seeking passport, however, passport

authority may be directed to decide his application expeditiously.

5. In the wake of statement of both sides, the petition stands

disposed of.

(JAGMOHAN BANSAL) JUDGE 26.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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